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Judgment
L Narasimha Reddy, J
The applicants are working as Nursing Officers in the Ram Manohar Lohia Hospital. According to them, their pay was not fixed in terms of table
of Annexure A/1 of the OA, dated 30.08.2019. It is stated that similarly situated employees approached the Hon'ble High Court of Allahabad and the
relief was also granted. The applicants claim to have made a representation on 08.04.2019 and complain that no action has been taken thereon.
We heard Sh. K.K. Patel, learned counsel for the applicants and Dr. Ch. Shamshuddin Khan, learned counsel for the respondents, at the stage of
admission.
The applicants claim the benefit under Annexure A/1 to the OA dated 30.08.2019. We would have certainly addressed the issue had it been a case
where the respondents have made their stand clear through any communication. The representations submitted by the applicants are still pending. The
respondents need to examine the same as early as possible.
We, therefore, dispose of the OA directing the 4. respondents to pass orders on the representation dated 08.04.2019 submitted by the applicants
within a period of three months from the date of receipt of a copy of this order.
There shall be no order as to costs.